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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(4) in The Assam Highway Act, 1989

(4)The procedure for obtaining the permission of the highway authority for this purpose shall be the same as prescribed in Section 14, and in the event of refusal of permission the applicant shall have right of making a fresh application to the authority and the right of appeal to the State Government in the same manner as provided for in that section.